Year : 2000
[Act No. 46 of 2000]1*
PREAMBLE
An Act further to amend the Workmen's Compensation Act, 1923.
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-
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1. Published in Gazette of India, Ext., Pt. II - See. 1, dated 8-8-2000.
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This Act may be called the Workmen's Compensation (Amendment) Act, 2000.
In the Workmen's Compensation Act, 1923 (8 of 1923) (hereinafter referred to as the Principal Act), in Section 2, in sub-section (1), in clause (n), the following brackets and words shall be omitted, namely:- (other than a person whose employment is of a casual nature and who is employed otherwise than for the purposes of the employer's trade or business).
In Section 4 of the Principal Act,- (a) In sub-section (1),-
(i) In clause (a), for the words "fifty thousand rupees", the words "eighty thousand rupees" shall be substituted;
